CHANDRASHEKHAR DESHBHRATAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second application filed under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.209/18 registered at Police Station Telibandha, District Raipur (CG) for the offence punishable under Ss. 420 and 34 of the IPC.

(3.) The first bail application of the applicant was dismissed on merits vide order dtd. 28/1/2022 passed in MCRCA No.1522 of 2021.